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J&K High Court: Bar Associations are Not ‘State’ under Article 12 and are Outside Writ Jurisdiction - (01 Sep 2026)

CONSTITUTION

J&K and Ladakh High Court held that writ jurisdiction under Article 226 cannot be invoked to resolve a Bar Association’s internal election disputes, as a Bar Association or Bar body is not “State” within the meaning of Article 12 of the Constitution.

Tags : BAR ASSOCIATIONS; STATE; WRIT JURISDICTION  

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